- (1.) Respondents had faced trial under Sections 452/ 506 of the Indian Penal Code, 1860 (IPC for short) in a complaint filed by the applicant-appellant.
(2.) Trial Court vide impugned judgment dated 17.12.2010 acquitted the respondents of the charges framed against them. Hence, the applicant-complainant has filed this application under Section 378 (4) Cr.P.C. with a prayer for grant of leave to file an appeal against the judgment dated 17.12.2010, whereby respondents were acquitted of the charge framed against them.
(3.) The case of the applicant-complainant, in brief, was that his brother Nasib Chand was manager of Ved Parkash Chiranji Lal firm (for short 'the firm'). Nasib Chand had died and his estate was inherited by his children. Complainant remained partner of the firm up to the year 1997 but had withdrawn his partnership from the firm in the year 1997. Gurchetan Singh @ Teji threatened the complainant that he should be paid the amount which was due to him from the firm. Complainant clarified to Gurchetan Singh @ Teji that he had no concern with the firm and the family members of his brother were responsible for the dealings of the firm. Gurchetan Singh @ Teji got false FIR registered against the complainant under Sections 420/ 406/ 506/ 120-B IPC. Charge had already been framed against the complainant in the said case. Due to harassment meted out to the complainant by Balwinder Singh @ Bittu and his family members, the complainant had started residing at Sardulgarh. On 7.4.2004, respondents came to Sardulgarh and entered the house of the complainant. Respondents abused the complainant and his wife and threatened to kill them in case they failed to pay their due amount. Complainant informed about the said occurrence to the police, but no action was taken. Gurchetan Singh @ Teji had moved a complaint against the complainant before the police alleging therein that he had been administered some poisonous substance by the complainant. However, the said complaint was found to be false.;